DHULIPALLE RAGAMMA Vs. STATE

JUDGEMENT

(1.) The two petitioners have been convicted under section 341, Indian Penal Code and sentenced to a fine of Rs. 30 with a default imprisonment of one week each.

(2.) Out of S. No.31 covering an extent of ac.2-62 cents the complainant was assigned two bits of lands of a total extent of ac.1-0 in 1952. These two plots of land along with the rest were being used by the villagers for pasturage purposes and till 1948 this was in exclusive enjoyment of the accused. But, subsequently the Government prohibited the villagers from using this land and converted it into cultivable land for the purpose of granting it to landless poor. Subsequent to the assignment the complainant removed the shrubs and began the cultivation of the two bits of land.

(3.) According to the prosecution, on the morning of 4th December, 1952, when P. W.1, the complainant, was ploughing one of the plots of land the 1st accused unyoked the buffaloes in spite of the remonstrances of P.W.1. P.W.1 then thought of going to the other plot for the purpose of cultivation. He was so proceeding to the second field with the buffaloes. The 2nd accused who was sitting in a shed came out and asked him as to who had given him the order to cultivate his lands. When the witness replied that it was the Government that did it he threw a stone at the buffaloes and turned them back. The result was that he also went back.